SANA MUNIR PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has approached for seeking following relief:-

(3.) Heard learned counsel for the petitioner and learned AGP for the respondent nos.1 and 2.